PURSHOTAM DASS @ SACHIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Purshotam Dass @ Sachin son of Dhani Ram has directed the present petition for anticipatory bail in a case registered against him along with his other co-accused, namely, Rajvir Singh @ Raji, Lakhvir Singh @ Lakha and others, vide FIR No.26 dated 16.02.2011, on accusation of having committed the offence punishable under Sections 420 and 120-B IPC, by the police of Police Station Phillaur, District Jalandhar, invoking the provisions of Section 438 Cr.P.C.

(2.) The prosecution case, in brief, in so far as relevant was that, the accused have cheated and allured many persons to purchase second-hand vehicles, which had been taken in possession from the persons, who made default in making the payment to the financial institutions, with which the said vehicles were hypothecated and received the amount from them. On the basis of aforesaid allegations and in the wake of complaint of complainant-Satnam Singh son of Chanan Singh, the present case was registered against the accused, in the manner depicted hereinabove.

(3.) Notice of the petition was issued to the State.